It shall also be the duty of the clerk of Court-(a)to send a certified copy of judgement, decree or order disposing of an appeal to the lower Court concerned under his own signature and the seal of the Court;(b)to maintain a General Check Register of all statements and returns due from and to the officer of the District Judge and examine and note on them;(c)to examine once a month the records deposited in the record room with a view to finding out whether they have been properly classified and arranged and whether the court-fee labels have been properly punched and their value correctly noted and to report to the District Judge on it or on any other matters which appear to call for notice;(d)to examine daily the Nazir's General Cash Account and Classification Register;(e)to pass orders of payment on contingent vouchers of usual and petty expenditure upto such amount, not exceeding [Fifty rupees] [Substituted by Notification No. A-2051-III-1-5-57-CH-26, dated 3-3-1997, for rupees 'five'.] as may be fixed in each case by the District Judge;(f)to inspect once a quarter the Nazarat, record room and copying section and to record his inspection notes for the orders of the District Judge;(g)to inspect once a quarter the registers of each Court, at the headquarters and to record his inspection note for the orders of the District Judge; and(h)to check the daily account maintained by the process-writers at the headquarters and at out-stations from time to time.Note 1. - If any Court or office section is inspected by the District Judge in any quarter, the registers of that Court or the office section need not be inspected by the clerk of Court in that quarter.Note 2. - The District Judge may assign to a deputy clerk of Court any of the above duties except the one in clause (e).
